(1)The State Government [or such officer not below the rank of Deputy Director of Veterinary Services as may be authorised by the State Government in this behalf] [Inserted by Section 2 of M.P. Act No. 27 of 1961.] may, by notification, declare any area in which horse sickness has broken out or any area within which in the opinion of the State Government [or such officer] [Inserted by Section 2 of M.P. Act No. 27 of 1961.] there is a danger of the outbreak or spread of the disease, to be an infected area.
